Vimuben Alias Vimalaben Alias ... vs Ambalal Premabhai Makwana
2021 Latest Caselaw 1783 Guj

         C/FA/4880/2019                                   ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/FIRST APPEAL NO. 4880 of 2019

                               With
            CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                 In R/FIRST APPEAL NO. 4880 of 2019
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VIMUBEN ALIAS VIMALABEN ALIAS VARSHABEN AMBALAL MAKWANA
                           Versus
               AMBALAL PREMABHAI MAKWANA
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Appearance:
KURVEN K DESAI(7786) for the Appellant(s) No. 1
HCLS COMMITTEE(4998) for the Defendant(s) No. 1
MR.DEVENDRA H PANDYA(6462) for the Defendant(s) No. 1
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 CORAM: HONOURABLE MR. JUSTICE N.V.ANJARIA
        and
        HONOURABLE MR. JUSTICE A.S. SUPEHIA

                             Date : 05/02/2021

                        ORAL ORDER

(PER : HONOURABLE MR. JUSTICE N.V.ANJARIA)

ORDER IN FIRST APPEAL This First Appeal is directed against the judgment and decree passed by the Family Court, Nadiad in Family Suit No.33 of 2017, whereby at the instance of applicant­husband the divorce was granted.

Today when the matter came up for consideration, learned advocate Mr.Kurven Desai for the appellant­ wife stated that he has instructions from the appellant about the factum of death of respondent­ Ambalal Premabhai Makwana. He stated in view of the demise of husband of the appellant, the present appeal would not survive.

C/FA/4880/2019 ORDER

In view of the statement as above, First Appeal is disposed of as not surviving.

The parties are at liberty to approach this Court by filing Note in case of any difficulty.

ORDER IN CIVIL APPLICATION In view of the disposal of the First Appeal by order of even date, the present Civil Application does not survive.

(N.V.ANJARIA, J)

(A. S. SUPEHIA, J) Manshi